PRITI BHARTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 28.06.2016 passed by Deputy Commissioner, District-Garhwa is under challenge by which the order passed against the cancellation of previous license has been affirmed.

(2.) The brief facts of the case of the petitioner as per the pleadings made in the writ petition is that a license to run the public distribution shop under the Public Distribution System has been issued in favour of the petitioner being License No.49/09 dated 13.10.2009 at village Sagma, Tola Zunakiya, Block Dhurki, District Garhwa and the petitioner is the President of Harizan Mahila Bikas and Sahayata Samuh.

(3.) The authorities have received a complaint made on behalf of the villagers that the petitioner's husband used to take money to the tune of Rs.500/- to Rs.1,000/- from them for preparing Ration Card but has not handed over the Ration Card to them and on the aforesaid allegation the Sub-Divisional Officer has directed the petitioner to show cause upon which the petitioner has filed response denying the allegation.